Athmika vs Manikandan
2023 Latest Caselaw 1231 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
              THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
    WEDNESDAY, THE 18TH DAY OF JANUARY 2023 / 28TH POUSHA, 1944
                       OP(CRL.) NO. 20 OF 2023
 IN CONNECTION WITH MC 150/2022 IN THE FILES OF THE FAMILY COURT,
                                TIRUR


PETITIONER/PETITIONER:

            ATHMIKA
            AGED 1 YEAR (MINOR)
            D/O. MANIKANDAN, REP BY HER MOTHER
            RAVEENA K., AGED 25, D/O. VENUGOPALAN,
            KANJEERI HOUSE, KURUMBATHOOR P.O.,
            TIRUR TALUK, MALAPPURAM DISTRICT, PIN: 676 301
            BY ADVS.
            K.R.VINOD
            M.S.LETHA
            NABIL KHADER
            ANUROS MARTIN
            CHITHRA C.EDADAN


RESPONDENT/RESPONDENT:

            MANIKANDAN
            AGED 31 YEARS, S/O. NARAYANAN,
            ANIMANGALAM, POOKATTIRI,
            VALANCHERY, MALAPPURAM DISTRICT


     THIS   OP   (CRIMINAL)   HAVING     COME   UP   FOR   ADMISSION   ON
18.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(Crl)No. 20 of 2023
                                   2


                           JUDGMENT

Dated this the 18th day of January, 2023

This original petition (criminal) has been filed

under Article 227 of the Constitution of India and the

prayer herein is to direct the Family Court, Tirur, to try

and dispose of M.C. No. 150 of 2022, pending before that

Court within a time limit fixed by this Court.

2. Heard the learned counsel for the petitioner.

Since the minimum prayer is only time bound disposal of

the MC, notice to otherside stands dispensed with.

3. On 11.01.2023, this Court called for a report

from the learned Family Court Judge, suggesting the

minimum time required for disposal of M.C. No. 150 of

2022. Accordingly, it is reported that, five months time is

required to dispose of the matter. It is reported further

that CMP No. 01/2022, an interim maintenance petition

filed by the petitioner was allowed on 27.12.2022.

In view of the report, there shall be a direction

to the Family Court, Tirur to dispose of M.C. No. 150 of O.P.(Crl)No. 20 of 2023

2022 within a period of four months from the date of

receipt of a copy of this judgment.

Sd/-

A. BADHARUDEEN SK JUDGE O.P.(Crl)No. 20 of 2023

APPENDIX OF OP(CRL.) 20/2023

PETITIONER'S EXHIBITS :

EXHIBIT P1 THE COPY OF THE M.C.NO.150/2022 IN THE FILES OF FAMILY COURT, TIRUR, FILED BY THE PETITIONER

RESPONDENTS' EXHIBITS: NIL